BHAGWANT DUTT AND ANOTHER Vs. RAJ KUMAR

JUDGEMENT

(1.) CM No. 12375-C of 2014

(2.) There is delay of 37 days in filing the appeal. For the reasons mentioned in the application, the delay in filing the appeal stands condoned. The application stands allowed. Main case

(3.) The plaintiff through his Special Power of Attorney Shiv Kumar, who is stated to be well conversant with the facts of this case, filed a suit for permanent injunction restraining the defendants from interfering in the peaceful possession of the plaintiff over the disputed property, which is part of land comprising in Khewat/Khatauni No. 50/68, Khasra No. 56//29/2/2 (52-2) to the extent of 7/1042 share, measuring 7 Marlas, having an area of 45'x45', which is bounded as North-House of Jagir Gujjar and plot side 45 ft.; SouthKutcha Band rasta 15 wide and 45 rasta; East-Plot side 45 ft. Mustaq Khan and West-Plot side 45 ft. and other owner, situated at village Raipur Rani, Tehsil and District Panchkula (hereinafter called as the suit property) by raising any construction thereupon or by dispossessing the plaintiff therefrom or from alienating the suit property, in any manner whatsoever.